Section 45(3) in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951
(3)As soon as an application is received, the Tahsildar or Naib Tahsildar shall transmit it to the Girdawar, who shall, without any delay inspect the crop and make a panchanama of the crop in Form D and submit it to the Tahsildar or Naib Tahsildar as the case may be. The Panchanama shall be made in the presence of well informed panchas after making a proper estimate of the produce.
